102. Suspension and removal of Panches.- (1) The 1[Deputy Commissioner] may during the course of an enquiry, suspend a Panch a 2* * * * * * for any of the reasons for which he can be removed, and debar him from taking part in any act or proceedings of the said body during that period and order him to hand over the records, money or any property of the said body to the person authorised in this behalf.
(2)Government may, after such enquiry as it may deem fit, remove any Panch-(a)on any of the grounds mentioned in 3[sub-section (5) of section 6];(b)who refuses to act, or becomes incapable of acting, or is adjudged an insolvent;(c)who, without reasonable cause, absents himself for more than two consecutive months from the meetings of the Gram Panchayat, 4[*] 5[* * *] or Adalti Panchayat, as the case may be;(d)who in the opinion of Government or of the officer to whom Government has delegated its power of removal, has been guilty of misconduct in the discharge of his duties;(e)whose continuance in office is, in the opinion of Government or of the officer to whom Government has delegated its powers of removal, undesirable in the interest of the public:
